Section 60 in Telangana Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
60. Penalty for unauthorised sale of pass or ticket.
- If any person not being duly authorized in this behalf, sells or attempts to sell any ticket or pass in order to enable any other person to travel therewith, he shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to ten thousand rupees, or with both, and shall also forfeit the ticket or pass which he sells or attempts to sell.
